Section 90 in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015
90. Submission of Documents.
(1)The listed entity shall intimate to the recognised stock exchange(s) the information relating to daily Net Asset Value, monthly portfolio, half yearly portfolio of those schemes whose units are listed on the recognised stock exchange(s) in the format as specified under Securities and Exchange Board of India (Mutual Funds) Regulations, 1996 and directions issued there under.(2)The listed entity shall intimate to the recognised stock exchange(s) in the manner specified by the recognised stock exchange(s) of:(a)movement in unit capital of those schemes whose units are listed on the recognised stock exchange(s);(b)rating of the scheme whose units are listed on the recognised stock exchange(s) and any changes in the rating thereof (wherever applicable);(c)imposition of penalties and material litigations against the listed entity and Mutual Fund;(d)any prohibitory orders restraining the listed entity from transferring units registered in the name of the unit holders.
